Section 49 in The Gujarat Municipalities Act, 1963
49. Powers and duties of Chief Officer.
(1)The Chief Officer shall,-(a)subject to the control, direction and supervision of the President, supervise the financial and executive administration of the municipality and perform such duties and exercise such powers as may be imposed or conferred upon him or delegated to him by or under the Act.(b)take steps to give effect to all the decisions or resolutions of the Municipality;(c)cause to be maintained and supervise the accounts and registers of the Municipality;(d)subject to the orders of the municipality, take prompt steps to remove any irregularity pointed out by an auditor;(e)prepare budget estimates and submit them to the executive committee;(f)report all cases of fraud, embezzlement, theft or loss of municipal money and property to the President and the relevant Committee;(g)exercise supervision and control over the acts and proceedings of all the officers and servants of the municipality;(h)subject to the rules, by-laws and general or special orders made under the Act, determine all questions relating to pay, allowances, leave and other benefits in respect of the officers and servants of the municipality;(i)furnish to the Collector or such other officer as the Collector shall from, time to time nominate in this behalf, a copy of every resolution passed at any meeting of the municipality.(2)The Chief Officer may with the previous sanction of the Director delegate any of the powers or duties to any municipal officer or servant:Provided that, such delegation shall be subject to such limitations, if any, as may be prescribed by the Director and also to the control and revision by the Chief Officer.
